M/S Adarsh Instalments Supplies & ... vs The Commissioner, Bareilly ...
2014 Latest Caselaw 873 ALL

Citation : 2014 Latest Caselaw 873 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

M/S Adarsh Instalments Supplies & ... vs The Commissioner, Bareilly ... on 15 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 13279 of 2007
 

 
Petitioner :- M/S Adarsh Instalments Supplies & Another
 
Respondent :- The Commissioner, Bareilly Division, Bareilly & Others
 
Counsel for Petitioner :- Ramendra Asthana
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the proceeding under Section 47-A(3) and Section 51 of the Indian Stamp Act is under challenge.

The writ petition has not been rendered infructuous as yet.

List before the appropriate Bench in the next cause list.

Order Date :- 15.4.2014

SKM

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